Section 139 in New Town, Kolkata Development Authority Act, 2007
139. Notices etc to fix reasonable time.
- Where any notice, bill, order or requisition issued Or made under this Act, or the rules or regulations made thereunder requires anything to be done for the doing of which not time is Fixed in this Act or the rules or the regulations made thereunder, such notice, bill, order or requisition shall specify reasonable time for doing the same.
